SANTOSH DRUVDAS SONBARSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) The petitioner is challenging the order dtd. 05/06/2024, passed by the learned District Judge-2 and Additional Sessions Judge, Nagpur, whereby the application filed under Sec. 227 of the Code of Criminal Procedure was rejected. The petitioner further seeks discharge from Sessions Trial No. 533/2021, arising out of Crime No. 10/2019, registered at Police Station Gittikhadan, for offences punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code.

(3.) Brief facts of the case are that: